NATARAJAN Vs. MANI

JUDGEMENT

(1.) Heard Mr.S. Deepak, learned counsel appearing for the Revision Petitioner and Mr.K.Dhananjayan, learned counsel appearing for the respondent and also this Court has taken the assistance of Mr.A.Gopinath, learned Govt. Advocate (crl.side).

(2.) The instant Criminal Revision Case has been filed challenging the conviction and sentence passed in C.A.No.7 of 2020 dtd. 21/12/2021 by the learned III Additional Sessions Judge, Villupuram at Kallakurichi, confirming the conviction and sentence made in C.C.No.42 of 2019, dtd. 30/1/2020 passed by the learned Judicial Magistrate Fast Track Court, Kallakurichi.

(3.) The learned trial Judge has convicted the Revision Petitioner/accused under Sec. 138 of Negotiable Instruments Act and sentenced him to undergo SI for a period of one year and also directed him to pay a compensation of Rs.20,00,000.00 within two months from the date of judgment, in default, to undergo SI for three months. The conviction and sentence imposed by the trial court was also confirmed by the First Appellate Court.